COURT ARCHIVE

Bombay High Court judgments

73,289 judgments · page 2,219 of 3,665

High Courts09 Mar 2001Dismissed

Azad Kamgar Union Vs M/s. Metagraphs Pvt. Ltd.

Bombay High Court · (2001) 4 ALLMR 87 : (2001) 3 BOMLR 147 : (2001) 90 FLR 798 : (2002) 4 LLJ 923

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25

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High Courts09 Mar 2001

Bhagwan Sahebrao Sonawane and Others Vs Ranjanabai Sahebrao Sonawane and Others

Bombay High Court · (2001) 3 ALLMR 439 : (2002) 1 DMC 49

Hindu Adoptions and Maintenance Act, 1956 — Section 20

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High Courts08 Mar 2001

Smt. Malati Rajaram Bhat Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 792 : (2001) BomCR(Cri) 785 : (2001) 2 BOMLR 347

Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts08 Mar 2001Dismissed

Parvatibai Savara Vs The State of Maharashtra

Bombay High Court · (2001) ALLMR(Cri) 1475

Criminal Procedure Code, 1973 (CrPC) — Section 161, 386Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 300, 302

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High Courts08 Mar 2001

Kundanlal Soni and Another Vs State of Maharashtra

Bombay High Court · (2001) 5 BomCR 891 : (2001) CriLJ 2288

Criminal Procedure Code, 1973 (CrPC) — Section 154, 222(2), 235Evidence Act, 1872 — Section 3, 73, 8, 9Penal Code, 1860 (IPC) — Section 34, 403, 406

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High Courts08 Mar 2001

Govind D.X.L. Shirodkar Vs State of Goa and Another

Bombay High Court · (2001) 03 BOM CK 0102

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High Courts08 Mar 2001Dismissed

Vasant G. Kerkar Vs The Economic Development Corporation of Goa, Daman and Diu Ltd.

Bombay High Court · (2001) 03 BOM CK 0082

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High Courts08 Mar 2001

Hasan Ismail Dalvi Vs Narcotic Control Bureau and Another

Bombay High Court · (2001) ALLMR(Cri) 1445 : (2001) BomCR(Cri) 761 : (2001) 2 BOMLR 875

Constitution of India, 1950 — Article 20(3), 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(1), 164(2), 306Customs Act, 1962 — Section 107, 108, 135(1), 137(1)

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High Courts08 Mar 2001Dismissed

Sardar Pruthisingh Vs Kanchanlal Purshottamdas Desai

Bombay High Court · AIR 2001 Bom 255 : (2001) 3 BOMLR 120 : (2001) 2 MhLj 948

Bombay Court Fees Act, 1959 — Section 6Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41, 42A

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High Courts08 Mar 2001Allowed

Halimabee Quari Abdul and Others Vs Abdul Ahad Bukhari deceased through L.Rs. and Others

Bombay High Court · (2002) 2 CivCC 143 : (2002) 2 MhLj 236 : (2002) 3 RCR(Criminal) 360

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts08 Mar 2001

Kiran Industrial Premises Co-op. Society Ltd. Vs Janata Kamgar Union and Others

Bombay High Court · (2001) 3 ALLMR 494 : (2001) 4 BomCR 550 : (2001) 3 BOMLR 180 : (2001) 89 FLR 707 : (2001) 1 LLJ 1499 : (2001) 4 MhLj 665

Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 226

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High Courts07 Mar 2001

Shri Bapurao Shankar Chavan Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 836 : (2001) 2 BOMLR 1013

Constitution of India, 1950 — Article 22(5), 226Forest Act, 1927 — Section 30Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)

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High Courts07 Mar 2001

M/s. M.B. Development Corporation Vs M/s. Manilal Patel and Co.

Bombay High Court · (2001) 3 ALLMR 533 : (2001) 3 BOMLR 567 : (2001) 3 MhLj 685

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3)

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High Courts07 Mar 2001Allowed

Kaushalyabai Dinkar Mule Vs Dinkar Mahadeorao Mule

Bombay High Court · (2001) CriLJ 2292

Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 482Hindu Marriage Act, 1955 — Section 13B, 29(2)

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High Courts07 Mar 2001Dismissed

Marathwada Janta Vikas Parishad and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 1 ALLMR 217 : (2001) 4 BomCR 126

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 108

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High Courts07 Mar 2001Dismissed

Arjun Ganpati Devendra Vs Shri M.N. Singh, Commissioner of Police, Greater Bombay and Others

Bombay High Court · (2001) ALLMR(Cri) 806 : (2001) 3 BOMLR 534 : (2002) CriLJ 790

Constitution of India, 1950 — Article 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)Penal Code, 1860 (IPC) — Section 324, 34, 354, 504

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High Courts07 Mar 2001Allowed

M.B. Development Corporation Vs Manilal Patel and Co.

Bombay High Court · (2001) 3 ALLMR 533 : (2001) 3 BOMLR 567 : (2001) 3 CivCC 473 : (2001) 3 MhLj 685

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High Courts07 Mar 2001Allowed

Bapurao Shankar Chavan Vs M.N. Singh and others

Bombay High Court · (2001) ALLMR(Cri) 836 : (2001) 2 BOMLR 1013

Constitution of India, 1950 — Article 22(5), 226Forest Act, 1927 — Section 26(1), 30Penal Code, 1860 (IPC) — Section 447

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High Courts07 Mar 2001Dismissed

General Manager, Telecom, Nagpur and others Vs Naresh Brijlal Charote and another

Bombay High Court · (2001) 03 BOM CK 0004

Industrial Disputes Act, 1947 — Section 2(j), 25F, 2A

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High Courts05 Mar 2001

M/s Wolstenholme International Ltd. Vs Twin Stars Industrial Corporation and Others

Bombay High Court · AIR 2001 Bom 409 : (2002) 1 ALLMR 171 : (2001) 4 BomCR 114 : (2001) 3 BOMLR 777

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 8 Rule 5Negotiable Instruments Act, 1881 (NI) — Section 19, 80Stamp Act, 1899 — Article 13, 2(2), 2(3), 33, 35

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